KARU LAL PATIDAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) For the reasons stated in the application, delay in filing the appeal is condoned.

(2.) The application is allowed.

(3.) The appellants are aggrieved by the direction issued to the respondents to follow the regular procedure mandated by rules, i.e. to advertise the vacancies and fill them in accordance with rules.